BRUNDABAN DAS Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the State.

(2.) The Petitioner is an accused in connection with G.R. Case No.87 of 2023, pending before the Court of the learned Addl. Dist. and Sessions Judge-Cum-Special Court under POCSO Act, Berhampur, arising out of Rambha P.S. Case No.339 of 2023, for alleged commission of offences under Ss. 354-C/34 of IPC and Sec. 66-E/67-B of IT Act and Sec. 12 of the POCSO Act.

(3.) Learned counsel, on instruction, submits that except the present BLAPL, no other bail application of the Petitioner relating to the aforementioned P.S. Case is pending in any other Court.